C. Chinnamadegowda vs Smt. Ashajyothi
2022 Latest Caselaw 8060 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 2ND DAY OF JUNE 2022

                          PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                              AND

           THE HON'BLE MS.JUSTICE J.M. KHAZI

               M.F.A. NO.8141 OF 2017 (FC)

BETWEEN:

C. CHINNAMADEGOWDA
S/O SRI. CHANNEGOWDA
AGED ABOUT 61 YEARS
NO.C-30, U.A.S. QUARTES
OPPOSITE TO VETERINARY COLLEGE
HEBBALA, BANGALORE-560094.
                                        ... APPELLANT
(BY MR. BIPIN HEGDE, ADV.,)


AND:

1.    SMT. ASHAJYOTHI
      W/O CHINNAMADEGOWDA
      AGED ABOUT 48 YEARS.

2.    KUMARI. MEGASHREE
      D/O CHINNAMADEGOWDA
      AGED ABOUT 24 YEARS.

3.    KUMARI. SRISHTI
      D/O CHINNAMADEGOWDA
      AGED ABOUT 19 YEARS

      RESPONDENTS 1 TO 3 ARE
      R/AT NO.C-30, U.A.S. QUARTERS
                                 2



     OPPOSITE TO VETERINARY COLLEGE
     HEBBALA, BANGALORE-560094.

4.   THE ESTATE OFFICER
     UNIVERSITY OF AGRICULTURAL SCIENCES
     GKVK, HEBBAL
     BENGALURU-560064.

5.   THE ADMINISTRATIVE OFFICER
     UNIVERSITY OF AGRICULTURAL SCIENCES
     GKVK, HEBBAL
     BENGALURU-560064.

6.   THE VICE CHANCELLOR
     UNIVERSITY OF AGRICULTURAL SCIENCES
     GKVK, HEBBAL
     BENGALURU-560064.

                                              ... RESPONDENTS
                               ---

      THIS MFA IS FILED U/S 19(1) OF FC ACT AGAINST THE

JUDGMENT AND DECREE DATED 01.08.2017 PASSED IN OS NO.

54/2011 ON THE FILE OF THE IV ADDITIONAL PRL. JUDGE,

FAMILY COURT, BENGALURU, PARTLY ALLOWING THE SUIT FILED

UNDER SECTION 18 AND SECTION 20 OF THE ADOPTION AND

MAINTENANCE ACT.


      THIS   M.F.A.   COMING   ON    FOR   ORDERS,   THIS   DAY,

ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                          JUDGMENT

Mr.Bipin Hegde, learned counsel for the appellant has

filed a memo seeking leave of this Court to withdraw the

appeal. The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV